AMAR SINGH Vs. PRITAM KAUR

JUDGEMENT

(1.) THE appellants are aggrieved by the judgment and decree dated 22. 12. 1989 of Additional District Judge Faridkot whereby the review application filed by the respondent has been allowed thereby affirming the judgment of the lower court with regard to the counter-clan, laid by Pritam Kaur.

(2.) BRIEFLY , put, plaintiffs filed a suit against Pritam Kaur and Kartar Singh for declaration to the effect that they are owners in possession of land measuring 102 Kanals 12 Marias. As per allegation in the plaint, it was stated that the land was owned by Fauja Singh who died on 7. 1. 1980. The plaintiffs laid their claim on the basis of Will dated 12. 10. 1979.

(3.) ON the pleadings of the parties, a number of issues were framed. Ultimately, the trial Court found no substance in the plea advanced by the plaintiffs Amar Singh and others and so dismissed their suit. The counter-claim of Pritam Kaur defendant for possession of the land in dispute was decreed vide judgment and decree dated 30. 9. 1985.